/ TAM& NADU, GOVERNMENT GAZE'ITP, EXTRAORDINARY - 8 ,.
The following Act of the ~ a m i l ' Nadu Ggislative Assembly received the assent of the Governor on the 5tb September 1996 and is hereby published for general information:-
ACT No. 28 OF 1996.
An Act to alter the name of the City of hfadras.
RE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-seventh Year of the Republic of India as follows :-
1. ( I ) This Act may be called tlie City of Madras (Alteration of Name) Act, Short title an
f3, (2) It shall come into force on such date as the State Government may, by
commence- ?lent.
nzification, appoint.
2. Jn this Act, unless the context otherwise requires, " Law" includes any Definttions. enactment, Ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having the force of law in the whole or any part of the State of Tamil Nadu with respect to which the State Legislature has competence to make law.
3. On and from the date appointed under sub-section (2) of section 1, for the Alteration word " Madras ", occurring in any law in force in this State, the word " Chennai " name of (
shall be substituted. of Madras.
(By order of the Governor)
Secretary to Government, Law Departmt
. --- -- -- --- lMTUn A N n PtJBTlSHED BY lXf3 CXMMISSIOVEROF STATIONERY AND -0. MADRAS
BEHALF OF TMB QOWRNME!NT OF TAMIL NADU*